Section 15 in The Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Rules, 1974
15. Appeal:
(1)Every appeal under Section 20 shall be in writing and shall bear a Court-fee stamp of Rs. 10. It shall be present in person or by an authorised agent in the office of the Appellate Tribunal [or of the Tribunal at any of the District headquarters falling within the jurisdiction of the Appellate Tribunal] [Inserted by G.O.Ms.No. 1320(Rev), dated 11-12-1976.] or sent by the registered post or recorded delivery with acknowledgement due addressed to the Appellate Tribunal :Provided that no Court-fee stamp shall be affixed to any appeal filed by or on behalf of the Government.[(1-A) Every appeal presented in the office of the Tribunal at the district head quarters under sub-rule ( I ) shall be transmitted by the Tribunal to the Appellate Tribunal immediately.] [Inserted by G.O.Ms.No. 1320(Rev), dated 11-12-1976.](2)Every appeal shall set forth concisely the grounds thereto and shall be accompanied by an authentic copy of the order appealed against and sufficient number of spare copies of the appeal petition, for service on the officer authorised by the Government in this behalf, the Principal Government Pleader of the district and the respondents mentioned therein.(3)The Appellate Tribunal shall, before hearing the appeal, give notice to the parties concerned fixing the date on which and time and place at which such appeal shall be heard. The notice shall be in Form XV and in the case of notice to respondents such notice shall be accompanied by a copy of the appeal petition. Where in any case, other than in an appeal filed by the Government, the Government are not made the respondent, the Appellate Tribunal shall, include the Government as a respondent and issue the notice to the officer authorised by the Government in this behalf and the Principal Government Pleader of the district, accompanied by a copy of the appeal, petition.(4)The Appellate Tribunal may, pending disposal of the appeal, stay the orders of the Tribunal or Revenue Divisional Officer appealed against.
